Ramlal Bagari vs The State Of Madhya Pradesh
2023 Latest Caselaw 1584 MP

                                                          1
                           IN    THE      HIGH COURT OF MADHYA PRADESH
                                               AT JABALPUR
                                                    BEFORE
                                         HON'BLE SHRI JUSTICE SUJOY PAUL
                                             ON THE 27 th OF JANUARY, 2023
                                            WRIT PETITION No. 1101 of 2019

                          BETWEEN:-
                          RAMLAL BAGARI S/O SHRI BHILAI BAGRI, AGED
                          ABOUT 39 YEARS, OCCUPATION: GOVT. SERVANT
                          SERVING AS MPW IN SUB HEALTH CENTRE SINGHPUR
                          OF COMMUNITY HEALTH CENTRE NAGOD DISTT.
                          SATNA M.P. R/O. VILL. BASUDHA PS NAGAUD (MADHYA
                          PRADESH)

                                                                                     .....PETITIONER
                          (BY SHRI P.S. GAHARWAR - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THR THE
                                PRINCIPAL  SECRETARY  HEALTH   DEPT.
                                MANTRALAYA,   VALLABH BHAWAN BHOPAL
                                (MADHYA PRADESH)

                          2.    THE COMMISSIONER HEALTH SERVICES GOVT.
                                OF M.P.BHOPAL (MADHYA PRADESH)

                          3.    THE COLLECTOR SATNA DISTT-SATNA (MADHYA
                                PRADESH)

                          4.    CHIEF MEDICAL AND HEALTH OFFICER SATNA
                                DISTT-SATNA (MADHYA PRADESH)

                          5.    BLOCK MEDICAL OFFICER           NAGAUD DISTT-
                                SATNA (MADHYA PRADESH)

                          6.    DISTRICT TREASURY OFFICER         SATNA DISTT-
                                SATNA (MADHYA PRADESH)

                                                                                  .....RESPONDENTS
                          (BY SHRI LALIT JOGLEKAR- GOVERNMENT ADVOCATE)

                                This petition coming on for admission this day, th e court passed the
Signature Not Verified
Signed by: HIMANSHU
KOSHTA
Signing time: 1/28/2023
1:08:25 PM
                                                              2
                          following:
                                                              ORDER

Learned counsel for the petitioner seeks to withdraw this petition with the liberty to file afresh after decision of his Criminal Appeal pending against the judgment of Trial Court in Criminal Case No.94/2004 decided on 20.08.2015 (Annexure P-2).

Shri Lalit Joglekar, Government Advocate has no objection. Accordingly, Petition is dismissed as withdrawn with the liberty prayed for.

(SUJOY PAUL) JUDGE HK

Signature Not Verified Signed by: HIMANSHU KOSHTA Signing time: 1/28/2023 1:08:25 PM